(1.) Heard Mr.Hardik Dave, learned advocate for the applicant, Mr.R. C. Kodekar, learned APP for the respondent -State and Mr.Kiran Thakkar, learned advocate for respondent No.2 through video conferencing.
(2.) Rule. Mr.R. C. Kodekar, learned APP waives service of notice of rule for the respondent -State and Mr.Kiran Thakker, learned advocate waives service of notice of rule for respondent no.2.
(3.) By invoking the provisions of Section 482 of the Criminal Procedure Code, 1973, the applicant has sought relief to quash and set aside the impugned FIR being C.R.No. 11191001200722 of 2020 registered with Anandnagar Police Station, District: Ahmedabad dated 28.11.2020 for the offences punishable under Sections 498A, 323, 506, 114 etc. of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.